N K SOOD Vs. GHAZIABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Learned Counsel for the complainants states that the name of complainant No. 5 be deleted as the Ghaziabad Development Authority has settled the dispute with the complainant No. 5 separately and directly.

(2.) This complaint is filed by the employees of the Public Sector Undertaking namely Power Grid Corporation of India Ltd. which is under the direct control of Ministry of Power, Union of India. In the said complaint it is averred that the GDA has approached the Ministry of Power by making representations and motivating them into recommending the purchase of the flats constructed by it in the Indirapuram Scheme to its employees.

(3.) After discussion, the Power Grid Corporation of India Ltd. recommended to its employees to make booking of flats with the GDA. As per the scheme, the possession of the flats was to be given by 31st December, 1994 as indicated in the letter dated 9.7.2003. GDA failed to deloiver the possession of the flats as promised. However, after elapse of 7 years the GDA offered possession of the flats in the year 2001 by increasing the original cost by 50% i.e. the original cost of Rs. 5,43,125 was increased to Rs. 8,21,325 by letter dated 8.2.2001.